VEERABHADRAPPA Vs. NARAYANA SWAMY

JUDGEMENT

(1.) This petition is directed against the impugned Order dtd. 20/3/2021 passed in O.S.No.588/2007 on the file of the City Civil Judge, Bengaluru, whereby, the application dtd. 20/3/2021 filed by the petitioner to recall D.Ws.1 and 2 for cross-examination was rejected by the Trial Court.

(2.) Heard the learned counsel for petitioner and perused the material on record.

(3.) The respondents being served with notice of record, have chosen to remain unrepresented and have not contested the petition.